Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Rashtra Karshaka Parishad And Allied Bodies And The Andhra Pradesh (Agricultural Produce And Livestock) Markets (Amendment) Act, 1988 17 of 1988 [23 April 1988] CONTENTS 1. Short title and commencement 2. Amendment of Act 7 of 1987 3. Amendment of Act 16 of 1966 4. Repeal of Ordinance 5 of 1988 Andhra Pradesh Rashtra Karshaka Parishad And Allied Bodies And The Andhra Pradesh (Agricultural Produce And Livestock) Markets (Amendment) Act, 1988 17 of 1988 [23 April 1988] An Act further to amend the Andhra Pradesh Rashtra Karshaka Parishad and Allied Bodies Act, 1987 and the Andhra Pradesh (Agricultural Produce and Livestock) Market Acts, 1966. B e it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-ninth Year of the Republic of India as follows:-- 1. Short title and commencement :- (1) The Act may be called the Andhra Pradesh Rashtra Karshaka Parishad and Allied Bodies and the Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 1988. (2) It shall be deemed to have come into force on the 10th March, 1988. 2. Amendment of Act 7 of 1987 :- In the Andhra Pradesh Rashtra Karshaka Parishad and Allied Bodies Act, 1987 3. Amendment of Act 16 of 1966 :- In the Andhra Pradesh (Agricultural and Livestock) Markets Act, 1966 -- (1) in Section 5, after sub-section (1), the following sub-section shall be inserted, namely:-- "(2) Save as otherwise provided in this Act, the Chairman of the Market Committee shall hold office so long as he continues to be President of the Executive Committee of the Parishad, a member specified in clause (ii) shall hold office as long as he continues to be the member of the executive committee of the Mandala Karshaka Parishad and the term of office of the Member specified in clause (iii) shall be co-terminus with the term of office of the President of the Executive Committee of the Mandala Karshaka Parishad concerned." (2) for Section 32-A, the following section shall be substituted, namely:-- "32-A. Special Provision in respect of markets in the urban area:-- (1) Notwithstanding anything contained in this Act, in respect of the Markets in the notified market area within the limits of any local area or city for which a municipality or as the case may be, a Municipal Corporation is constituted and the population of growers of agricultural produce within the Mandal comprised or falling in such local area or city is comparatively less, it shall be lawful for the Government to constitute a market committee which shall consist of, (i) a Chairman to be nominated by the Government; (ii) not less than six and not more than twelve members as may be determined by the Government to be nominated by the Government from out of the elected Presidents of the Executive Committees of the Mandala Karshaka Parishads; (iii) to representatives of traders to be nominated by the Government. (2) Such proportion of the income of the Market Committee constituted under this section as may be prescribed shall be credited to the funds of the Market Committee and the balance shall be credited to the Central Market Fund". 4. Repeal of Ordinance 5 of 1988 :- The Andhra Pradesh Rashtra Karshaka Parishad and Allied Bodies and the Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Ordinance, 1988 is hereby repealed.